SASI KUMAR Vs. STATE

JUDGEMENT

(1.) Aggrieved by and dissatisfied with, the judgment of the Sessions Court, Kanyakumari District at Nagercoil, in S.C. No. 12 of 2002, dated 01.04.2004, wherein and whereby for the double murder of the wife and son of the appellant/accused, the appellant was convicted under Section 302 I.P.C (2 counts) and sentenced to undergo life imprisonment for each counts and to pay a fine Rs. 50,000/- for the first count and Rs. 25,000/- for the second count, in default to undergo rigorous imprisonment for three years and two years respectively, the appellant/sole accused preferred this appeal.

(2.) Broadly, but briefly, narratively but pithily, the case of the prosecution could be portrayed thus:

(3.) Impugning and questioning the justifiability of the convictions and sentences, the appellant/accused preferred this appeal on the grounds inter alia thus: